- [The Government] [Substitued for the words the Central Government by the Public Debt (Central Government) Amendment Act, 1949 (6 of 1949), Section 6 (1-4-1949)] shall be discharged from all liability on a bearer bond or on any interest coupon of such a bond on payment to the holder of such bond or coupon on presentation on or after the date when it becomes due of the amount expressed therein, unless before such payment an order of a Court in [India] [Substitued for the words the States by the Public Debt (Amendment) Act, 1956 (57 of 1956), Section 11 (15-10-1956)] has been served on the Government restraining it from making payment.
